PRAKASH HARISHCHANDRA MURANJAN Vs. S V PAGNIS

JUDGEMENT

(1.) This Appeal from order under Order 43 Rule 1 (r) of the Code of Civil Procedure, challenges the order dated 23. 8. 2006, rendered by the City Civil and Sessions court, Greater Mumbai, in Notice of Motion No. 1990 of 2006 in L. C. Suit No. 2238 of 2006, by which the notice of motion has been rejected.

(2.) In the notice of motion, the appellant had made the following prayers:

(3.) In the suit instituted by the appellant, he has basically challenged the twenty-seven orders/letters, all dated 13. 5. 2006, declaring that the suit structures admeasuring 485 sq. yards bearing Survey No. 35,hissa no. 1 (Part) , CTS No. 688, situate at Saki Vihar Road, opposite Killick Nikson, Marol, Andheri (East) , mumbai-400 072 and chawl standing thereon (for short, "the suit structures") are unauthorised and cannot be tolerated as per the policy.